M AHAMAD BASHA Vs. DIRECTOR RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) AT this stage of the hearing, of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to the reliefs prayed for in the writ petition, and if the first respondent is directed to dispose of the same, within a specified period.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.